Section 8(3) in Bihar Anti Terrorist Squad Rules, 2014
(3)The offences as referred to appendix IV-Part C, such as dealings in Fake Indian Currency Notes, smuggling of narcotics, automated fire arms, or explosives, Hawala or money laundering, citizenship, visa and passport frauds involving foreign nationals, cyber crimes, and other organized crimes, which at any stage of investigation indicate a nexus with terrorism shall also be taken over by the Squad under the order of the Director General or a competent Court.
